Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 3] [Entire Act] State of Gujarat - Subsection Section 3(2) in Gujarat Khar Lands Act, 1963 (2)The Board shall consist of a Chairman and ten other members out of whom five shall be such officials and five shall be such-non-officials as the State Government may nominate.
